Section 4(4) in The West Bengal Panchayat Act, 1973
(4)Every Gram Panchayat constituted under this section shall be [,notwithstanding anything contained in section 210,] [Words and figures inserted by W.B. Act 10 of 1978.] be notified in the Official Gazette and shall come into office with effect from the date of its first meeting at which a quorum is present.
